Karnataka High Court
Chimmanamada Ganesh vs The State Of Karnataka on 21 June, 2011
Author: N.Ananda
Bench: N.Ananda
Virajpet Taluk Kodeg, umer K Rio, Adv.) . RESPONDENT
NINE ELS THUG COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR) a period It is ordered. that ; Roth the substantive sentences shall run concur 1 S. pp for EE NEN ERINES EEGTT OGUIRT OP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR
3. i brief, ETE ERENER EINIEY SMUT GP RAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR ce of z Kris . fem: the house of PW. el 'which was ata that he bad been h Smee NEN EERENES. SC REMEEE ONG E ME IVARINALARA FIG GUUKE UP KAKRNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR as per .M.Os.1 to 14 were"
te of PWa.7, 10 and il were mar 1 to D-5.
} operation of his litabe. The ie tion of the 1 ip before this Court,» tion. is 'based upon TOF ARIZA FEIT WARE WE RARTMAIARA THGT CUURE UP RAKNAIARA HIGH COUKL UF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COUR ae ea o of PW- i At FE MOUNT ST RAINING FIRGET WWW WP RARNAIARA MIG LUUKE OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR Station for offe Sections 408-A, 326 . of IPC sed. The Pollce C 'em 14.3.2 Noet Tah a BAR A ys B PES ERE EA RE ORISOR ET ERSEER Bored WR ES MOIS AO SG WwW UP RSPR MiG COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR was sot found meer the } ble on, the date of 'incident end TOME NPERE NEE NEAISESPAR AIGA FERGET WWM WE MARNALARA Fight COURT OF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' rasWathi it: the house of accused vest held. by 1 "43. ARF, OR MeN ESE SOE RESIN UE ORES FEES Cota I OS RUS LOL OS GU WP RARNATARA MiGM COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR 1 evidence about vathi in the house of.
on 17.8, 20 C6 in the office of Police Insp Kutta. He has idderiti the bl re the Court.
a 18. "PW-10, CCI Paultry Farm, w! Fei WH MARINA PATA FUME Wii! WP MARMARA HiGh COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH COUR' s police over phone. and ation, PW:7 hed tiade a 'brother by" stating tl not attend: the wr A SES ETAT SO IB EEE Seiad! Bal SR PIS LOS CG GW WP MARINARA MGR COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR a sum of Re.3,000/- 'as he wi is which he had pledged with d to lend moriey. "However, dec | the. house of acctis was not present and he did not att work, inciderit, he saw ¢ "inmates of the House.
ge NESE EIEN, GE NEARER THGE COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR I-11 told accused that he"
-12, N.P.Mutta:
ledged by PW-11 and . - relate" to' accused, He h to he IS. BSP IESE OPA ISM WR MARIS AAA MGM GWU Wr RAR INALAIA MOP UWUR TE OF RAK NATLAIBA PiHAart UVR Or BARNATAIUA PMG GIUK A, 326 2 which was about one or two 2 proper care of deo nation, PW14 has reiterat homicidal death of No.30/2005 x denied that he had net apprehended the accused.
dead body of § E ination conduc ser ee ME MARINAIANA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR'
1. Cut wound over right 1%" x We" x \&",
2. Cut injury pper lip.
about on ight side ing about me x ra <M. about 2* x 1".
ad on left side es TERRE SOMEONE SET IMATNITAALADN PUTT WWW VP RAKNGIAKA HIGH COUKT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR The e were wut, injuri 2 Pw: 16 hes a a a "omens Nee em IN, MAE MARTE ARA TINGE CUURE OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' lence of PW-19, Rames x ised on 17.3.
iL WAS working AS *. | t, he visited the place of ithe door was closed. "He broke open the swathi had 1 00 al death. He lodged Crime. No.13/ 2 ion t6. the, EI NEE SIMS EINES ASSESSES. DS ERS A ES ead? Sad HSH Sue EPA EES BBA a IEE ID Sw add a BB RP IST AT ISG OU Or RAR ATAIA MiGr COURT OF KARNATAKA HiGh COUR tion 313 Cr.P.C., 4 han stated that he was not in the house and he had | lomb. That plea Of | the accused ti Lis "not. supported by : demands of a the accused wae 1 ENTE, MEE UMAR FIRGET GUOURKT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR house. On 14.3.2006 ¢ that on. 14,3.2005, up quarrel with bis wife and x neck with a nboo stick, cut § ani ion tc caved her death. T r of the housé.and disappeared mony of Ot -
Ori 173.200 3 Accused had come out with 2 TNE NEC ARE NEN FTE MEEE SUE SE IMARUNAALAARAL PUGET CWURE UP RAKNAIAKA HIGH COUKFT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR used suddeniy incident. The accused... instead of 2 Gui with fa pees mo ~Sa/ JUDGE d/ of IPC.
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